Raihana Akhtar Vs State Of Assam And 7 Ors.
.... rks obtained in the qualifying academic examination or by holding a screening test is that the number of applications should be large. By drawing the attention of this Court to the affidavit-in-opposition filed by the APSC on 06.01.2024, the learned Senior Counsel has submitted that for the 5 nos ...
Gauhati High Court
Nazma Khatun Vs State Of Assam And 2 Ors
.... meaning as assigned to it in clause (i) of sub-section (1) of section 2 of the Metro Railway (Operation and Maintenance) Act, 2002; (iiia) any University established or incorporated by any Central Act, (iv) any Institute incorporated by the Institutes of Technology Act, 1961; (v) ...
Gauhati High Court
Extc-61624-Rect/Bb Sahab Singh Vs Union Of India And 3 Ors
.... ions to hold the incumbents unfit were followed by the report of a Specialist. She submits that in the instant case, none of the two conditions are available for the petitioner as he was found ineligible, both in terms of being over-aged and unfit. Ms. Devi, learned CGC has also highlighted the ...
Gauhati High Court
Debesh Goswami Vs State Of Assam And Anr.
.... accept the legal/demand notice which was issued to him after dishonor of cheque which was presented before the Bank for encashment. 9. After hearing the submissions made by the learned counsels for both sides, I have perused the Case Record and the judgment passed by the learned Courts bel ...
Gauhati High Court
Punya Mazumdar Vs State Of Assam
.... ish the circumstances from which the conclusion of the guilt of the present appellants has been drawn by the Trial Court. To fortify his submission, learned counsel for the appellants has cited a ruling of the Apex Court in the case of “Sharad Birdhichand Sarda Vs. State of Maharashtra” reported ...
Gauhati High Court
State Of Assam And 3 Ors Vs Assam Civil Service Officers Association And 14 Ors
.... ative Tribunal.--- (1) Save as otherwise expressly provided in this Act, the Central Administrative Tribunal shall exercise, on and from the appointed day, all the jurisdiction, powers and authority exercisable immediately before that day by all courts (except the Supreme Court 1***) in rel ...
Gauhati High Court
Pankaj Chamuah Vs State Of Assam
.... nt on the posts of Store Keeper/LDA cannot be termed as promotion. 7. So far as the question regarding the adherence of the principles of natural justice before reverting the appellants/writ petitioners to their original posts of SW and BHW is concerned, we are also of the view that the lear ...
Gauhati High Court
Uttam Sutradhar Vs State Of Assam
.... cused appellant and the deceased was examined as DW-1. He deposed before the court that he was at home on the date of incident. He could not say at what time the incident occurred. He was asleep along with his father at night. His mother was in the kitchen. All of a sudden he saw a fire. his moth ...
Gauhati High Court
Deep Narzary Vs State Of Assam And 4 Ors
.... though is on the aspect of the punishment is after furnishing the copy of the enquiry report to the petitioner to seek his views. The learned State Counsel however concedes that after the 42nd Amendment of the Constitution of India, there is actually no requirement of such notice which will how ...
Gauhati High Court
Rahimuddin Ahmed @ Rahimuddin, Vs Pateswari Deka And Ors,
.... e learned Trial Court allowed the said application vide an order dated 30.05.2000 without ascertaining anything as regards what mesne profit which the defendants would be entitled to. 6. Being aggrieved, an appeal was preferred by the appellant herein challenging the order dated 30.05.2000 ...
Gauhati High Court
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